BABLU JUMMAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant apprehends his arrest in C.R.No.351/2023 registered with Malvani Police Station, Mumbai for offences punishable under Sec. 376 of the Indian Penal Code.

(2.) Heard learned counsel for the Applicant, learned APP for the State and learned counsel for the Intervenor. I have perused the records and considered the submissions advanced by the learned counsel for the respective parties.

(3.) The Applicant and the first informant got acquainted with each other some time in the month of January, 2023. The first informant claims that the Applicant who is a lawyer by profession, was helping her with her litigation. He represented to her that he was unmarried and promised to marry her. On 05/03/2023, the Applicant told her that he would come with his parents to discuss about their marriage. She claims that the Applicant came alone and that he had forcible sexual intercourse with her on the said date at about 04:30 p.m. Subsequently, he assured to marry her and called her to Bandra Court on 15/03/2023 to register their marriage. The Applicant did not come to the Court and thereafter, gave evasive replies. The first informant learnt that the Applicant is a married man. Hence, she lodged the FIR on 23/03/2023 alleging rape.